SADHU B SALION Vs. KUSUM KUMAR

JUDGEMENT

(1.) THESE three writ petitions raise identical questions and arise out of common judgment dated 15.7.1987 and, therefore, all the three Writ Petitions have been heard together and are disposed of by this common order.

(2.) FOR the purpose of brevity, the facts relating to writ petition no. 4972 of 1987 are adverted.

(3.) MR . Bhat, the learned counsel appearing for tenant submits that the rent was not outstanding for six months on the date the notice of demand was issued by the landlady and served upon the tenant because before issuance of the notice the tenant had made the payment of the entire rent to constituted attorney of the landlady. Mr.Bhat would submit that rent upto the month of May 1976 had already been paid by the tenant and, therefore, question of any default does not arise.